OM PRAKASH Vs. M C D

JUDGEMENT

(1.) This appeal is directed against the order dated 30th October, 2006 passed by the learned single judge dismissing the writ petition filed by the appellant against the award dated 18th July, 2006 passed by the Industrial Tribunal No.1. A reference was made to the Industrial Tribunal No.1 on the following dispute: ?Whether the workman Shri Om Prakash s/o Shri. Murari Lal is entitled to be granted pay scale and status of a Driver w.e.f. 20.1.1993 and the wages attached to the said category and if so, what directions are necessary in this respect??

(2.) The learned Industrial Tribunal No.1 received evidence adduced by the parties and disposed of the matter under its award dated 18th July, 2006 holding that the workman is not entitled to any relief as claimed by him that though he was appointed as Mali he is entitled to pay scale of driver, a higher post without having any appointment or approval from the competent authority.

(3.) Being aggrieved by the aforesaid award, a writ petition was filed by the appellant which was also dismissed.